High Courts27 Jul 1966Allowed
Jia Lal Vs State of U.P. and Others
Allahabad High Court · AIR 1967 All 420 : (1967) CriLJ 1121
Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 476, 479APenal Code, 1860 (IPC) — Section 193, 196, 471
COURT ARCHIVE
Allahabad High Court judgments, 1966
343 judgments · page 11 of 18
High Courts27 Jul 1966
Lakhan Lal Vs State of Uttar Pradesh and Another
Allahabad High Court · (1968) 1 LLJ 43
Constitution of India, 1950 — Article 311
High Courts26 Jul 1966Dismissed
Thakur Das and Another Vs State
Allahabad High Court · AIR 1967 All 495 : (1967) 37 AWR 229 : (1967) CriLJ 1455
Penal Code, 1860 (IPC) — Section 300, 302, 307
High Courts22 Jul 1966
Smt. Krishna Devi Vs DY. Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 72
Constitution of India, 1950 — Article 226
High Courts21 Jul 1966Allowed
Lal Singh and Another Vs State
Allahabad High Court · (1967) 37 AWR 175
Penal Code, 1860 (IPC) — Section 100
High Courts21 Jul 1966Dismissed
Kali Din Vs Deputy Director of Consolidation and Others
Allahabad High Court · (1967) 37 AWR 128
Uttar Pradesh Consolidation of Holdings Act, 1953 — Section 9(2)Uttar Pradesh Consolidation of Holdings Rules, 1954 — Rule 25(g)
High Courts19 Jul 1966Allowed
Sheoraj Singh and Another Vs The State
Allahabad High Court · AIR 1967 All 528 : (1967) 37 AWR 153
Evidence Act, 1872 — Section 9Penal Code, 1860 (IPC) — Section 361, 362, 365
High Courts15 Jul 1966Dismissed
Executive Officer Municipal Board Vs Ganesh Chand
Allahabad High Court · (1967) 37 AWR 521
Criminal Procedure Code, 1898 (CrPC) — Section 247Criminal Procedure Code, 1898 (CrPC) — Section 247Criminal Procedure Code, 1898 (CrPC) — Section 247
High Courts15 Jul 1966
Radhe Lal Vs The State
Allahabad High Court · (1967) 37 AWR 356
Uttar Pradesh Panchayat Raj Act, 1947 — Section 55(2), 94AUttar Pradesh Panchayat Raj Act, 1947 — Section 55(2), 94AUttar Pradesh Panchayat Raj Act, 1947 — Section 55(2), 94A
High Courts14 Jul 1966Dismissed
The General Manager, North Eastern Railway and Others Vs Paras Nath Tewari
Allahabad High Court · AIR 1967 All 576 : (1967) 14 FLR 226 : (1967) 2 LLJ 77
Civil Procedure Code, 1908 (CPC) — Section 115Payment of Wages Act, 1936 — Section 15(1), 17, 22
High Courts08 Jul 1966Dismissed
Gauri Shanker Pandey and Another Vs Chandari Girja Prasad Singh
Allahabad High Court · AIR 1967 All 262
Contract Act, 1872 — Section 23, 65Uttar Pradesh Tenancy Act, 1939 — Section 90
High Courts08 Jul 1966Dismissed
State of U.P. Vs Laxmi Narain
Allahabad High Court · AIR 1967 All 585 : (1967) CriLJ 1593
Defence of India Rules, 1962 — Rule 125(9), 141
High Courts07 Jul 1966Dismissed
Surjit Singh Sher Gill Vs Divisional Supdt., Northern Rly. and Another
Allahabad High Court · AIR 1967 All 112 : (1968) 1 LLJ 301
Constitution of India, 1950 — Article 311(1), 311(2)Northern Railway Discipline and Appeal Rules — Rule 2, 21, 21C, 3, 4
High Courts06 Jul 1966Dismissed
Ghani and Another Vs The State
Allahabad High Court · (1967) 37 AWR 217
Penal Code, 1860 (IPC) — Section 307, 324
High Courts04 Jul 1966Dismissed
Ram Sanehi Vs State
Allahabad High Court · (1967) 37 AWR 444
Criminal Procedure Code, 1898 (CrPC) — Section 355(2), 537Criminal Procedure Code, 1898 (CrPC) — Section 355(2), 537Criminal Procedure Code, 1898 (CrPC) — Section 355(2), 537
High Courts20 May 1966Dismissed
Jagdish Prasad and Others Vs State of U.P.
Allahabad High Court · AIR 1967 All 526 : (1967) 64 ITR 539
Income Tax Act, 1922 — Section 25AUttar Pradesh Agricultural Income Tax Act, 1948 — Section 10A
High Courts20 May 1966Disposed Of
Madhav Prasad and Others Vs State Of U.P.
Allahabad High Court · (1966) 05 AHC CK 0008
High Courts19 May 1966Disposed Of
Lakshmi Ratan Cotton Mills Co. Ltd. Vs Aluminium Corporation of India Ltd.
Allahabad High Court · AIR 1967 All 391 : (1967) 37 CompCas 586
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 29 Rule 2
High Courts19 May 1966
Prakash Chand Jain Vs State
Allahabad High Court · (1968) CriLJ 391
Evidence Act, 1872 — Section 105, 114, 8Penal Code, 1860 (IPC) — Section 161, 165, 165A
High Courts19 May 1966
SOBHAGMAL LODHA Vs COMMISSIONER OF Income Tax, DELHI.
Allahabad High Court · (1966) 05 AHC CK 0001
Income Tax Act, 1961 — Section 14, 4, 66